Wednesday, 01, May, 2024
- The Courts Today By LatestLaws.com| 01.05.2024 |
- Properties attached under PMLA cannot be viewed as 'proceeds of crime' post acquittal of accused in predicated offence, rules HC [Read Judgement]
- नाबालिग बेटी के साथ करता था दुष्कर्म, कोर्ट ने पिता को सुनाई आजीवन कारावास की सजा
- Plea in Supreme Court seeking Expert Panel to examine possible side effects, risk factors of Covishield vaccine
- Delhi HC expansion: HC issues notice to Union Ministry and HC Registry on plea seeking more Courtrooms, Chambers and Parking
- People who criticise Court vacations don't understand Judges don't have holidays on weekends: Supreme Court
- Covishield का मामला सुप्रीम कोर्ट पहुंचा, याचिका में की गई ये मांग
- Google layoffs: Most powerful company instilling fear, say sacked employees, appeal in Labour Court
- Can’t invoke PMLA against ordinary Citizens: Delhi Court pulls up Enforcement Directorate
- महिला वकीलों के लिए मातृत्व अवकाश की मांग, हरियाणा, पंजाब और चंडीगढ़ से जवाब तलब
- समीर कुलकर्णी को मिली राहत, सुप्रीम कोर्ट ने ट्रायल कोर्ट की कार्यवाही पर लगाई रोक
- Chandigarh firing case: NIA granted 2 days to question Accused
- बंदूक के दम पर किया था नाबालिग से रेप, कोर्ट ने आरोपी को 20 साल की कैद के साथ 1.5 लाख का जुर्माना लगाया
- ‘Supreme Court Law Clerks' Moot Court Competition organised at Supreme Court of India
- चाइनीज मांझा बेचने वालों पर क्या ऐक्शन लिया, हाईकोर्ट ने केजरीवाल सरकार और पुलिस से मांगी रिपोर्ट
